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[Cites 0, Cited by 0] [Section 7(3)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(3)(b) in Goods and Services Tax (Compensation to States) Act, 2017

(b)the actual revenue collected by a State in any financial year during the transition period shall be-
(i)the actual revenue from State tax collected by the State, net of refunds given by the said State under Chapters XI and XX of the State Goods and Services Tax Act;
(ii)the integrated goods and services tax apportioned to that State; and
(iii)any collection of taxes on account of the taxes levied by the respective State under the Acts specified in sub-section (4) of section 5, net of refund of such taxes, as certified by the Comptroller and Auditor-General of India;